SHAHNAWAZ RANA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri P. K. Singh, learned counsel for the applicant and Shri Manish Goyal, learned A.A.G. assisted by Shri Roopak Chaubery, learned A.G.A. for the State-respondent.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No.95 of 2025, under Ss. 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Civil Lines, District Muzaffarnagar, during pendency of the trial in the court below.

(3.) FIR of the present case was lodged on 14/4/2025 against applicant and four others on the basis of a gang chart. In the gang chart, two base cases have been shown against the applicant. First case relates to Case Crime No.363 of 2024, under Ss. 406, 420, 467, 468, 471, 120-B I.P.C., P. S. Civil Lines, District Muzaffarnagar and second case relates to Case Crime No.153 of 2025, under Ss. 132, 352, 351(2), 221, 224 B.N.S. P. S. Nai Mandi, District Muzaffarnagar. As per the gang chart, applicant is the gang leader, who along with his other gang members indulged in anti social activities and he committed theft of revenue of more than 27 crore.